Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Patna University (Amendment) Act, 2007 22 of 2007 CONTENTS 1. Short Title, Extent And Commencement 2 . Deletion Of Words The Bihar State University (Constituent Colleges) Service Commission And Bihar Inter University Board Used In The Bihar Act 24 Of 1976 3. Deletion Of Section 41 Of Bihar Act 24 Of 1976 4. Substitution Of Section 56 Of The Bihar Act 24 Of 1976 5. Addition Of A New Section 56B In The Bihar Act 24 Of 1976 6. Deletion Of Section 57 Of The Bihar Act 24 Of 1976 7. Saving Patna University (Amendment) Act, 2007 22 of 2007 An Act to amend the Patna University Act, 1976 (Bihar Act 24 of 1976). Be it enacted by the Legislature of the State of Bihar in the fifty eighth year of the Republic of India as follows:- 1. Assented by the Governor of Bihar on 13.4.2007 and published in Bihar Gazette (Ex. ord.) dated 19.4.2007. 1. Short Title, Extent And Commencement :- (i) This Act may be called the Patna University (Amendment) Act, 2007. (ii) It shall come into force at once. 2. Deletion Of Words The Bihar State University (Constituent Colleges) Service Commission And Bihar Inter University Board Used In The Bihar Act 24 Of 1976 :- The words The Bihar State University (Constituent Colleges) Service Commission and Bihar Inter University Board used in Patna University Act, 1976 (Bihar Act 24 of 1976) and in the Statute/Ordinance/Regulation or otherwise references made thereunder shall be deemed to be deleted. 3. Deletion Of Section 41 Of Bihar Act 24 Of 1976 :- Section 41 of the Patna University Act, 1976 (Bihar Act 24 of 1976) shall be deemed to be deleted. 4. Substitution Of Section 56 Of The Bihar Act 24 Of 1976 :- T he following shall be substituted in place of Section 56 of the Patna University Act, 1976 (Bihar Act 24 of 1976); "56 (i) Subject to the provisions of this Act and the statute made thereunder appointment to the post of teachers and officers (other than Vice Chancellor, Pro Vice Chancellor, Registrar and the Dean of Faculty) of the University shall be made by the University on the recommendation of the Selection Committee consisting of the following members:- (1) The Vice-Chancellor. (2) One member to be nominated by the Chancellor. (3) One member to be nominated by the Government. (4) Three experts not connected with the University to be nominated by the Vice-Chancellor from a panel of not less than seven names approved by the Academic Council for each post, out of which at least one member should belong to scheduled castes/scheduled tribes and two shall be from outside the State. (5) The head of the department of the discipline concerned. (ii) The selection committee shall prepare a merit list for appointment of teachers and officers from amongst the eligible candidates and make recommendation for their appointment according to merit in conformity with the reservation roster prepared by the university in accordance with law relating to reservation in appointment in force in the State. (iii) Quorum for meeting of the selection committee-Quorum for meeting of the selection committee shall be five in which presence of at least two experts shall be necessary. 5. Addition Of A New Section 56B In The Bihar Act 24 Of 1976 :- The following new Section 56B shall be added after Section 56A of the Patna University Act, 1976 (Bihar Act 24 of 1976) :- "56B- Procedure of selection to be prescribed by the Statute.- Notwithstanding anything contained in any provision of this Act, Rule, Statute, Ordinance, or any other law for the time being in force, the Selection Committee constituted under Section 56 of this Act shall be bound by the procedure of selection to be prescribed by Statute to be framed by the University in accordance with procedure prescribed under the Act". 6. Deletion Of Section 57 Of The Bihar Act 24 Of 1976 :- Section 57 of the Patna University Act, 1976 (Bihar Act 24 of 1976) shall be deemed to be deleted. 7. Saving :- Notwithstanding substitution of Section 56 and deletion of Section 57 of the Act, any thing done or decision or action taken shall be deemed to have been validly taken and shall not be open to question on the ground of substitution or deletion of Section 56 and 57 and Section 58 of the Act.